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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(6)(ii) in The Orissa Estates Abolition Rules, 1952

(ii)if the notice or order relates to any estate, by affixing such notice or order to a conspicuous place within the estate to which the notice or order relates, In respect of cases referred to in Clause (i), the posting of the notice or Order shall be sufficient proof of the service of such notice or order of the person concerned in respect of cases referred to in Clause (ii), a return by the serving officer stating the date of such service attested by two persons shall be sufficient proof of the service of notice or order on the person concerned.